B.Babu vs State Rep By Its
2023 Latest Caselaw 12721 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 19.09.2023

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                             Crl.O.P.No.20060 of 2023


            B.Babu                                                                     ... Petitioner

                                                       Vs.

            1.State rep by its.,
              The Superintendent of Police,
              Ranipet District.

            2.State rep by its.,
              The Inspector of Police,
              Arakkonam Taluk Police Station,
              Ranipet District.

            3.Sivalingam                                                            ....Respondents

            PRAYER : Criminal Original Petition filed under Section 482 of the Code of Criminal
            Procedure, to direct the 2nd Respondent Police to provide necessary police protection to
            petitioner and his property Agriculture land measuring an extent of 1.57 cents
            comprised in survey No.361/1 and measuring an extent of 1.57 cents comprised in
            survey No.361/2 in total acre 3.14 cents situated at in Thanigai Polur, Vaniyampettai
            Village, Arakkonam Taluk, Ranipet District.




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https://www.mhc.tn.gov.in/judis
                                  For Petitioner     : Mr.D.Dayalan

                                  For Respondents : Mr.A.Damodaran
                                        R1 & R2     Additional Public Prosecutor


                                                     ORDER

This Criminal Original Petition has been filed seeking police protection based on

the complaint given by the petitioner on 31.07.2022.

2.Learned Additional Public Prosecutor, on instructions, submitted that, based on

the complaint given by the petitioner, petition enquiry is pending in CSR.No.1189 of

2023 on the file of the respondent Police.

3.The petitioner is directed to co-operate with the Police for enquiry and the

respondent Police shall conduct the enquiry keeping in mind the judgment in Lalitha

Kumari vs. Government of Uttar Pradesh reported in 2013 (6) CTC 353. On

completion of the enquiry, the respondent Police shall take a decision regarding the

further course of action. This process shall be completed by the respondent Police

within a period of two weeks from the date of receipt of copy of this order.

https://www.mhc.tn.gov.in/judis

4.With the above directions, this Criminal Original Petition is closed.

19.09.2023 Index : Yes/No Internet : Yes/No Speaking/Non-Speaking Order Neutral Citation : Yes/No ssr

To

1.The Superintendent of Police, Ranipet District.

2.The Inspector of Police, Arakkonam Taluk Police Station, Ranipet District.

3.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis N.ANAND VENKATESH, J

ssr

Crl.O.P.No.20060 of 2023

19.09.2023

https://www.mhc.tn.gov.in/judis